REGENT COMPUTRONICS PVT. LTD.

Pradeep Kumar Dey Appellant

V/S

Prafull Kumar Day Respondents

Referred Judgements :-

KRISHNA V. CHATHAPPAN [REFERRED TO]
SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
PRALHAD SHANKARRAO TAJALE & ORS. VS. STATE OF MAHARASHTRA [REFERRED TO]
HETAL CHIRAG PATEL AND ORS. VS. STATE OF GUJARAT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) By this order I.A. No. 1/2019 application for condonation of delay in filing the misc. appeal is being disposed of.

(2.) Appellant and Smt. Shipra Rai had filed a civil suit against the respondent No. 1 and State Government for title declaration, to declare that Will executed in favour of respondent No. 1 is void, for partition, for possession and permanent injunction regarding disputed land.

(3.) The suit of appellant and Smt. Shipra Rai was decreed by Civil Judge Class 2, Dalli Rajhara.

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PRADEEP KUMAR DEY Vs. PRAFULL KUMAR DAY

Referred Judgements :-

JUDGEMENT

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